[Cites 2, Cited by 0]
Madras High Court
Thangaraj vs The District Collector on 18 March, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P.(MD)No.7384 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.(MD)No.7384 of 2026
and
W.M.P.(MD)No.6053 of 2026
Thangaraj ... Petitioner
-vs-
1.The District Collector,
The District Collector Office,
Tenkasi District.
2.The Revenue Divisional Officer / Presiding Officer,
Maintenance Tribunal,
(Under Maintenance and Welfare of Parents
and Senior Citizen Act, 2007)
The Revenue Divisional Office,
Sankarankovil Division,
Tenkasi District.
3.The Sub-Registrar,
Sub Registrar Office,
Vasudevanallur,
Tenkasi District.
4.T.Suresh ... Respondents
PRAYER:- Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus directing the 1st and 2nd respondents to consider the
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W.P.(MD)No.7384 of 2026
petitioner's petition dated 02.02.2026 and pass appropriate orders under Section
23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 for
declaring the settlement deed registered as Document No.705/2020, on the file of
the 3rd respondent Sub-Registrar, executed in favour of the 4th respondent as null
and void, and consequently restrain the 4th respondent from in any manner
alienating or encumbering the property comprised in Survey No.725B/3B, Patta
No.703, measuring an extent of 0.05.5 hectares, situated at Thimalapuram
Village, Sivagiri Taluk, Tenkasi District.
For Petitioner : Ms.S.Mahalakshmi
For R1 and R2 : Mr.P.Subbaraj
Special Government Pleader
For R3 : Mr.A.Baskaran
Additional Government Pleader
ORDER
The writ petition is disposed of at the admission stage, without notice to the
fourth respondent. It is made clear that this Court has not expressed any opinion
on the merits of the case.
2. The grievance of the petitioner is that he has filed an application under
Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act,
2007, and the same is pending before the second respondent. It is stated that the
enquiry has already been conducted and only orders remain to be passed.
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3. When the matter came up for hearing, the learned Special Government
Pleader, taking notice on behalf of the respondents 1 and 2, submitted that if the
enquiry has already been completed, orders would be passed, and if any further
enquiry is required, the same would be conducted and orders would be passed, if
reasonable time is granted.
4. In view of the above, the writ petition is disposed of on the following
terms:
The second respondent shall complete the enquiry, if not already
completed, and pass orders on the petitioner’s application dated 02.02.2026 as
expeditiously as possible and, in any event, within a period of eight weeks from
the date of receipt of a web copy of this order.
No costs. Consequently, the connected Miscellaneous Petition is closed.
18.03.2026
Neutral Citation : No
smn2
To:-
1.The District Collector,
The District Collector Office,
Tenkasi District.
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2.The Revenue Divisional Officer / Presiding Officer,
Maintenance Tribunal,
(Under Maintenance and Welfare of Parents
and Senior Citizen Act, 2007)
The Revenue Divisional Office,
Sankarankovil Division,
Tenkasi District.
3.The Sub-Registrar,
Sub Registrar Office,
Vasudevanallur,
Tenkasi District.
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D.BHARATHA CHAKRAVARTHY, J.
smn2
18.03.2026
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